RAGHUJEET SINGH AND ORS. Vs. NARINDER SINGH

JUDGEMENT

(1.) THIS revision petition has been preferred by the Petitioner -landlord herein challenging the order passed by the learned appellate authority declining an order of eviction to the Petitioner -landlord herein against the Respondent -tenant inter alia on the ground of material impairment of the value of the suit property.

(2.) THE Petitioner herein, instituted the eviction proceedings against the Respondent on various grounds. The learned trial court accepted the petition only on the finding of non -payment of rent and that the Respondent -tenant had materially impaired the value of the building.

(3.) DURING the pendency of the revision before this Court, the entire building collapsed. CMP No. 352 of 2009 was instituted by the Petitioner -landlord praying for permission to place on record subsequent events including the fact that the building had collapsed because of the wrongful acts of the Respondent. On 8.9.2009, this Court by its order directed: